ZAHIDA BEGUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought for a direction to respondents to consider her applications dated 25-1-2011 and 4-5-2011 vide Annexures-D and D1 for grant/renewal of licence to run the Fair Price Depot/Shop or to transfer the licence in her name, in place of her late father. The records reveal that the petitioner's father namely, late Irshad Ahmed was authorised to distribute essential commodities under the provisions of Karnataka Essential Commodities Licensing Order, 1986. The authorised holder late Irshad Ahmed expired on 8-8-2009 as is clear from Annexure-B. The petitioner being the daughter of late Irshad Ahmed filed an application for transferring the licence in her favour or for grant of fresh licence in her favour on compassionate grounds. The said application came to be rejected by the endorsement at Annexure-E, dated 5-5-2011. Hence, this writ petition is filed.

(2.) The Circular issued by the State Government dated 21-7-1995 discloses that the dependent wife, husband, son and unmarried daughter of the authorised holder could be entitled to get renewal of authorisation to supply essential commodities. In the matter on hand, petitioner is a married lady.